Section 18 in The Maharashtra Administrative Tribunal (Contempt Of Courts) Rules, 1996
18. Expenses of witnesses.
- (i) Where any person is summoned by the Tribunal to appear as a witness in any proceedings under the Act, the expenses of such witnesses as determined by the Tribunal shall be borne by the party who has cited him as a witness.(ii)Where the Tribunal summons any witness other than the witness cited by he parties, his expenses as determined by the Tribunal shall be paid by the Registrar from the contingency funds.
